The Division Bench of the National Green Tribunal, comprising Justice Prakash Shrivastava and Dr. A. Senthil Vel has taken suo moto cognizance of rising air pollution in Delhi and called upon relevant authorities and experts to provide data and insights into the causes and potential solutions for air pollution in Delhi.
The bench referred to the newspaper report dated 07.10.2023 published in ‘Indian Express’ is titled “GRAP Stage 1 kicks in as air quality dips to poor, condition likely to prevail till Sunday”. As per the said report, the air quality for the relevant day had deteriorated from Air Quality Index (AQI) 177 to AQI 212, whereas the AQI between 201 and 300 is considered to be ‘poor’ and can cause breathing discomfort to most people on prolonged exposure.
The Bench showed concern, expressed in the reports and have taken this matter in suo motu exercise of power which is permissible in terms of the judgment of the Hon’ble Supreme Court in the matter of “Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.”
Learned Counsel appearing for the Commission for Air Quality Management (CAQM) accepts notice and seeks time to obtain instructions and file an action taken report.
Therefore, the Court issued notice to the concerned authorities and listed the matter on 08.11.23 for next hearing.
Case Details
Case:- Original Application No. 663/2023
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